RAMESHWAR SINGH MALIK, J. - (1.) Present writ petition is directed against the order dated 28.11.2014 passed by the Financial Commissioner, Punjab, whereby revision petition filed by respondent No.3 was allowed, setting aside the order passed by the Collector appointing the petitioner as Lambardar.
(2.) Notice of motion was issued and in compliance thereof, reply has been filed by contesting respondent No.3.
(3.) During the course of hearing, petitioner as well as respondent No.3, who are present in Court, have fairly conceded that petitioner is 62 years old whereas respondent No.3 is 74 years old.;